ZAHID ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. with the prayer to quash order dtd. 14/9/2020 passed by the learned Judicial Magistrate 1st Class, Jamshedpur in C1 Case No. 733 of 2019 whereby and where under, the learned Judicial Magistrate 1st Class, Jamshedpur has passed summoning order against the petitioners for having committed the offence punishable under Ss. 406 and 420 of Indian Penal Code.

(3.) Learned counsel for the petitioners relied upon the judgment of this Court in the case of Puran Chandra Poddar vs. The State of Jharkhand dtd. 30/10/2023 and submits that therein this Court relied upon the judgment of the Hon'ble Supreme Court of India in the case of Sarabjit Kaur vs. State of Punjab & Anr. reported in (2023) 5 SCC 360, paragraph no. 13 of which reads as under :-